Section 10(5) in The Delhi Land Holdings (Ceiling) Act, 1960
(5)Where any excess land of a religious or charitable institution vests in the Government such institution shall, in lieu of [(Subs. by Act 15 of 1976, s. 8, for sub-sections (1) and (2) (w.e.f. 8-12-1975) the amount] payable under sub-section (1) or sub-section (2) be paid an annuity equal to the net annual income of the excess land and such net annual income shall be determined by the competent authority in the prescribed manner.
